RAJEEV KUMAR Vs. STATE OF UP

JUDGEMENT

(1.) Heard Sri Mahesh Sharma, learned counsel, for the petitioner and the learned Standing Counsel for the Respondent Nos. 1 to 5. Notices were issued to the Respondent Nos. 6 and 7 and Sri Dinesh Rai has supported the case of the petitioner on behalf of the said respondents.

(2.) Sri A.K. Trivedi has filed an impleadment application on behalf of Pavan Sharma claiming that it is the applicant who was entitled to be selected and that the selection of the petitioner was erroneous which has already been set aside by the Regional Level Committee. Sri Trivedi submits that the applicant stands higher in merit than the petitioner and in such circumstances, it was the applicant who ought to have been selected.

(3.) The respondent-State was granted time on 20.8.2010 to file a counter-affidavit which is said to have been served on the learned counsel for the petitioner in February, 2013. A copy of the counter-affidavit has been placed before this Court.